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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(1) in West Bengal Co-operative Societies Rules, 2011

(1)A Primary Co-operative Society with a membership of 1000 or more shall hold its general meetings by convoking representatives (hereinafter referred to as delegates) of areas, sections, constituencies as the case may be, instead of summoning all the members in person on the basis that One delegate for every 25 members or major fraction thereof for a society having a membership of 1000 and above.]] :—
(a)One delegate for every 25 members or major fraction thereof for a society having a membership between 1,000 and 2,000;
(b)One delegate for every 50 members or major fraction thereof for a society having a membership between 2,001 and 3,000;
(c)One delegate for every 100 members or major fraction thereof for a society having a membership between 3,001 and 5,000;
(d)One delegate for every 200 members or major fraction thereof for a society having a membership between 5,001 and 10,000;
(e)One delegate for every 300 members or major fraction thereof for a society having a membership between 10,001 and 30,000;
(f)One delegate for every 500 members or major fraction thereof for a society having a membership between 30,001 and 50,000;
(g)One delegate for every 750 members for a society having a membership between 50,001 and more